K.ASHOK KUMAR Vs. REGIONAL ACCOUNTS OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed seeking issuance of a Writ of Mandamus, to forbear the respondents 1 to 12 from initiating any action to recover the payment of incentive increments paid to the petitioners for having qualified M.Phil., Degree granted by the 13th respondent and consequently, direct the respondents 1 to 12 to continue to pay the incentive increment to the petitioners.

(2.) A similarly placed yet another petitioner by name S.Sivan and others have filed various writ petitions in W.P.No.42675 to 42687 and 42689 of 2016. By virtue of a common order dtd. 6/9/2018 this Court has upheld the cancellation of incentive increment sanctioned to the petitioners who have obtained M.Phil from Vinayaga Mission deemed University, Salem. However the aggrieved petitioners have challenged the same by way of filing a batch of writ appeals in W.A.Nos.2328 of 2018 and batch dtd. 4/8/2023 and in which a judgment has been passed on 4/8/2023 to the following effect:

(3.) Since these petitioners are also similarly placed, the benefit of the above order can be extended to the petitioners also.